BHATU KASHINATH BHADANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Application No.1981/2020 is allowed. The original complainant is permitted to assist learned A.P.P. in Anticipatory Bail Application No.966/2020.

(2.) Both these Anticipatory Bail Applications are decided by this common order since they arise from one and the same Crime No.141/2020 (F.I.R. No.277/2020), registered at Sakri Police Station, Taluka Sakri, District Dhule for the offences punishable under Sections 420, 465, 467, 468, 470, 477 read with Section 34 of the Indian Penal Code.

(3.) Heard learned counsel for the applicants and learned A.P.P. for the State, assisted by learned counsel for the original complainant. Perused the First Information Report (F.I.R.) and the related papers.